Muthu vs Special Tahsildar (L.R)
2021 Latest Caselaw 23393 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         WP(C) NO. 26511 OF 2021


PETITIONER:

              MUTHU, AGED 79 YEARS, S/O LATER CHAMUNNI,
              KONNAMPURA, MUNDIYANKAVU, KOTTAYI I VILLAGE,
              ALATHUR, PALAKKAD

              BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

              SPECIAL TAHSILDAR (L.R),
              OFFICE OF THE SPECIAL TAHSILDAR (LR),
              MINI CIVIL STATION, OTTAPALAM, PATTAMBI,
              PALAKKAD - 679 104.

              SR GP SMT AMMINIKKUTTY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 26511/21
                                      2

                           JUDGMENT

The petitioner, who is stated to be a senior citizen of over

79 years in age, has approached this Court alleging that, even

though a suo motu proceedings has been initiated against him by

the respondent Special Tahsildar (Land Reforms) and numbered as

S.M.No.614/2021, further action thereon has not been completed

until now. He, therefore, prays that the respondent be directed to

do so and issue appropriate final orders thereon, within a time

frame to be fixed by this Court.

2. In response, the learned Senior Government Pleader -

Smt.K.Amminikutty, submitted that, if the suo motu proceedings

are still pending against the petitioner, the same can be disposed

of by the respondent, within a period of eight months, taking

note of the fact that he is a senior citizen. She, therefore, prayed

that this writ petition be ordered only on such terms.

3. When I consider the afore submissions, it is ineluctable

that if S.M.No.614/2021 is still pending against the petitioner, WPC 26511/21

then it will require to be disposed of by the respondent within a

period of eight months, because this is the time frame that has

been constantly followed by this Court in the case of senior

citizens.

Resultantly, this writ petition is ordered, directing the

respondent to complete proceedings in S.M.No.614/2021 after

following due procedure and after affording necessary opportunity

of being heard to the petitioner - as also to any other

interested/affected persons - thus, culminating in an apposite

order thereon, as expeditiously as is possible, but not later than

eight months from the date of receipt of a certified copy of this

judgment.

This writ petition is thus disposed of.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                                JUDGE
 WPC 26511/21


                APPENDIX OF WP(C) 26511/2021

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE RECEIPT ISSUED BY THE
                    RESPONDENT DATED 03.08.20211
Exhibit P2          TRUE COPY OF THE AADHAAR CARD
                    NO.460729352792 OF THE PETITIONER